Vinay Singh vs State Of ...
2015 Latest Caselaw 442 ALL

Citation : 2015 Latest Caselaw 442 ALL
Judgement Date : 7 May, 2015

Allahabad High Court

Vinay Singh vs State Of ... on 7 May, 2015

Bench: Shri Narayan Shukla, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 570 of 2015
 

 
Petitioner :- Vinay Singh
 
Respondent :- State Of U.P.Throu.Prin.Secy.Deptt.Of Women & Child & Anr.
 
Counsel for Petitioner :- B.K.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Rajan Roy,J.

Learned standing counsel states that the petitioner's matter has been recommended to the State Government and only a direction is to be issued, which may take at least two weeks' time. Thus, he makes a request to adjourn this case for two weeks.

Time as prayed for, is allowed.

List on 21.5.2018 as fresh.

Order Date :- 7.5.2015

A.Nigam

(Rajan Roy,J.) (Shri Narayan Shukla,J.)

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